Satya Gupta vs Mohd Shahid Saleem Dar Md Jk
2023 Latest Caselaw 113 j&K

                                                                                         Sr. No. 27



                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU

                                                                         CCP (S) No. 313/2021

            Satya Gupta                                           .....Appellant/Petitioner(s)

                                            Through :- Mr. Anil Mahajan, Advocate.

                                          v/s

            Mohd Shahid Saleem Dar MD JK                                         .....Respondent(s)
            Housing Board.

                                            Through :- Ms. Monika Thakur, assisting counsel vice
                                                       Mr. S.S. Nanda, Sr. AAG.

               CORAM: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE


                                                    ORDER

Learned counsel for the respondents seeks and is granted four weeks'

time as last and final opportunity for filing statement of facts strictly in

conformity with the judgment dated 17.12.2020 with an advance copy to the

counsel for the petitioner.

List on 10.03.2023.

(MOKSHA KHAJURIA KAZMI) JUDGE

JAMMU 04.02.2023 Renu

RENU BALA 2023.02.06 13:45 I attest to the accuracy and integrity of this document